Section 16(1) in The Jadavpur University Act, 1981
(1)The Court shall consist of the following members:-(a)Ex officio members-(i)the Chancellor;(ii)the Vice-Chancellor;(iii)the Pro-Vice Chancellor,(iv)the Deans of Faculty Councils for Post-Graduate and Undergraduate Studies;(v)the Secretary, Higher Education Department, Government of West Bengal or his nominee not below the rank of Joint Secretary to the Government of West Bengal;(vi)the Secretary, Finance Department, Government of West Bengal or his nominee not below the rank of Joint Secretary to the Government of West Bengal;(vii)the Chairman, West Bengal State Council of Higher Education or his nominee;(viii)the President, West Bengal Council of Higher Secondary Education;(ix)the President, West Bengal Madrasah Education Board;(x)the President, West Bengal Board of Secondary Education;(xi)a nominee of the Chairman of University Grants Commission;(xii)a nominee of the Chairman of All India Council For Technical Education;(xiii)a nominee of the Chairman of the National Council for Teachers' Education;(b)Representatives of Departments-(xiv)Heads of Departments of the University;(xv)five teachers, of whom at least two shall be Professors, elected by the teachers of the Departments under the Faculty Council for Post-Graduate and Undergraduate Studies in Engineering and Technology from amongst themselves as may be prescribed by Statutes;(xvi)five teachers, of whom at least two shall be Professors, elected by the teachers of the Departments under the Faculty Council for Post-Graduate and Undergraduate Studies in Arts from amongst themselves as may be prescribed by Statutes;(xvii)five teachers, of whom at least two shall be Professors, elected by the teachers of the Departments under the Faculty Council for Post-Graduate and Undergraduate Studies in Science from amongst themselves as may be prescribed by the Statutes;(xviii)one representative of officers of the University, elected from amongst themselves in the manner as may be prescribed by the Statutes;(xix)one representative of non-teaching employees elected from amongst themselves in the manner as may be prescribed by the Statutes;(xx)one representative from National Council of Education Bengal.(c)Nominated Members-(xxi)not more than five persons to be nominated by the Chancellor from amongst the persons interested in University education:Provided that no employee of the University or Institution affiliated with the University or recognized by it shall be eligible to be a member;(d)Special Invitee-(xxii)any official or expert in any field or eminent educationist, whom the University may require for advice, consultation or assistance, may be invited to attend the meeting:Provided that not more than one official or expert or eminent educationist may be invited in a meeting at a time.
